SAURABH AND ANR Vs. SATYAWANTI COLLEGE AND OTHER

JUDGEMENT

(1.) C.M No.47246/2017

(2.) Learned counsel for petitioners draws attention of this Court to a certificate of 28th November, 2017 issued to petitioner-Ashok Kumar by respondent-college, wherein it is clearly mentioned that petitioner-Ashok Kumar is a permanent employee of the college. The grievance of petitioners put forth is that two more similarly placed Junior Assistants who had joined with petitioners have been already confirmed, whereas petitioners are being discriminated without any basis. Learned counsel for petitioners submit that petitioners have made representation seeking issuance of confirmation letters to them on 14th December, 2017 to respondent-college but no response has been received till date.

(3.) Despite service of advance notice, none appears on behalf of first respondent.